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Debts Recovery Appellate Tribunal judgments, 2014

140 judgments · page 2 of 7

Tribunals and Commissions08 Aug 2014Dismissed

Punsumi Device And Ors. Vs Manoj Kumar Aggarwal And Ors.

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 17

Code Of Civil Procedure, 1908 — Section 17, 36, Order 21 Rule 2, Order 21 Rule 21, Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92Income Tax Act, 1961 — Section 225, 225(3)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 26, 26(2)
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Tribunals and Commissions06 Aug 2014Allowed

Arvind Kumar Sharma Vs Standard Chartered Bank

Debts Recovery Appellate Tribunal · (2014) 08 DRAT CK 0011

Constitution Of India, 1950 — Article 14Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(2), 13(3A), 13(4), 13(8), 17, 17(1), 17(3)Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 34, 35
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Tribunals and Commissions15 Jul 2014Dismissed

Lalit Kumar Aggarwal Vs TFCI And Ors.

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 97

Code Of Civil Procedure, 1908 — Order 9 Rule 13Limitation Act, 1963 — Section 5Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 22
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Tribunals and Commissions15 Jul 2014Dismissed

Hari Kripa Towers (P) Ltd. Vs Ministry Of Finance And Ors.

Debts Recovery Appellate Tribunal · (2015) 2 BC(DRAT) 1

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 19(25)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 17
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